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Jammu And Kashmir High Court judgments, 2021

724 judgments · page 4 of 37

High Courts04 Dec 2021Dismissed

Jai Singh Vs Baldev Raj And Ors

Jammu And Kashmir High Court · (2021) 12 J&K CK 0013

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 109, 120, 193, 204, 204A, 467Jammu And Kashmir Agrarian Reforms Act 1976 — Section 4, 6, 8Code Of Criminal Procedure, 1973 — Section 197, 202
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High Courts04 Dec 2021Dismissed

Ghulam Rasool Bhat Vs State Of J&K & Ors

Jammu And Kashmir High Court · (2021) 12 J&K CK 0011

Jammu And Kashmir Migrant Immovable. Property (Preservation, Protection And Restraint On Distress Sales), Act, 1997 — Section 3, 4, 4(1), 5, 14Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420, 468, 471,
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High Courts03 Dec 2021Allowed

Mohammad Farooq Shah Vs State Of J&K & Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0009

Jammu And Kashmir Civil Service Regulations Volume II — Article 77BJammu And Kashmir Civil Services (Higher Standard Pay Scale Scheme) Rules, 1996 — Rule 5A, 6
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High Courts01 Dec 2021Dismissed

Showket Hussain Peer And Ors Vs UT Of J&K And Ors

Jammu And Kashmir High Court · (2021) 12 J&K CK 0003

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 148, 149, 323, 325, 341, 354
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High Courts01 Dec 2021Disposed Of

Union Territory Of J&K And Anr Vs Zakir Hussain

Jammu And Kashmir High Court · (2021) 12 J&K CK 0001

Constitution Of India, 1950 — Article 243V, 299Jammu And Kashmir Municipal Act, 2000 — Section 13, 15, 16, 16(1), 16(1)(a), 16(1)(b), 16(1)(c), 16(1)(d), 16(1)(e), 16(1)(f), 16(1)(g), 16(1)(h), 16(1)(i), 16(1)(j), 16(1)(k), 16(1)(l), 16(1)(m), 16(1)(n), 16(1)(o), 16(2)(ii), 17, 57
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High Courts26 Nov 2021

Jatinder Pal Vs Sanjay Kumar And Others

Jammu And Kashmir High Court · (2021) 11 J&K CK 0051

Code Of Civil Procedure, 1908 — Order 7 Rule 11Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 323, 341, 364, 382, 506, 511Code Of Criminal Procedure, 1973 — Section 202, 482
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High Courts26 Nov 2021Dismissed

Ajay Kumar Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 11 J&K CK 0050

Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 363, 366, 366A, 376, 493Code Of Criminal Procedure, 1973 — Section 164A
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High Courts26 Nov 2021Allowed

Asha Singh And Another Vs State Of J&K

Jammu And Kashmir High Court · (2021) 11 J&K CK 0049

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 20(b)(ii)(C), 52, 55, 57Code Of Criminal Procedure, 1973 — Section 164, 272(1), 342Code Of Criminal Procedure, 1898 — Section 540
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High Courts26 Nov 2021Disposed Of

Darshan Singh And Others Vs State Of J&K

Jammu And Kashmir High Court · (2021) 11 J&K CK 0048

Constitution Of India, 1950 — Article 142Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 307, 323, 326Arms Act, 1959 — Section 4, 25
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High Courts25 Nov 2021Dismissed

Mujahid Ashraf Khan & Ors Vs UT Of J&K & Another

Jammu And Kashmir High Court · (2021) 11 J&K CK 0047

National Investigation Act, 2008 — Section 21Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 38, 43D, 43D(2)Code Of Criminal Procedure, 1973 — Section 167, 167(2)
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